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17. Civil districts and district judges.- (1) For the purposes of this Chapter, the Chief Commissioner may, by notification in the Official Gazette, divide the 1[Union territory of Manipur] into civil districts and sub-divisions, alter the limits or the number of these districts and sub-divisions and determine the headquarters of each district and sub-division. (2) The Chief Commissioner shall, after consultation with the Judicial Commissioner, appoint as many persons as he thinks necessary to be district judges and shall post one of these persons to each district as district judge of that district: Provided that the same person may, if the Chief Commissioner thinks fit, be appointed to be district judge of two or more districts.    |
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